MURUGAN Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) This writ petition has been filed for a writ of Mandamus directing the respondents to release the petitioner's Tractor bearing Registration No.TN-65-AV-0947, seized by the respondent police on 06.01.2021.

(2.) The case of the petitioner is that the respondent police has seized the petitioner's Tractor on the ground of illegal transportation of sand and a case has been registered in Crime No.3/2021 for the offence under Section 2(1) of the Mines and Minerals (Development and Regulation) Act, 1957 (hereinafter referred to as 'the Act').

(3.) According to the learned counsel for the petitioner, instead of producing the vehicle before the Court, the same has been produced before the Revenue Divisional Officer and lying with the respondent police exposed to sun light and weather.